Section 5(3) in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007
(3)The Registering Officer shall forward one copy of the statement in Form-A received by him under sub-rule (1) to the concerned Collector, whenever the reference is made to the Collector under Section 47-A.Explanation I.-If an instrument relates to different kinds of properties, the information asked for in respect of each such property shall be specified separately.Explanation II.-If an instrument covers more than one immovable properties situated at different places; the value of each such property shall be specified separately.
